Section 16 in National Legal Services Authority (Free and Competent Legal Services) Regulations, 2010
16. Evaluation of the legal aid cases by the National Legal Services Authority and State Legal Services Authorities.
(1)The Supreme Court Legal Services Committee shall send copies of the bi-monthly reports of the [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] of the Supreme Court Legal Services Committee to the Central Authority.(2)The High Court Legal Services Committees, the State Legal Services Authorities shall submit copies of the bi-monthly reports of their [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] to their Patron-in-Chief.(3)The District Legal Services Authorities and Taluk Legal Services Committees shall submit copies of the bi-monthly reports of their [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).] to the Executive Chairman of the State Legal Services Authority.(4)The State Legal Services Authorities shall also send consolidated half-yearly reports of the [Monitoring and Mentoring Committee] [Substituted 'Monitoring Committee' by Notification F. No. L/61/10/NALSA, dated 22.10.2018 (w.e.f. 9.9.2010).], indicating the success or failure of each of the legal aided cases, to the Central Authority.(5)In appropriate cases, the Executive Chairman of the National Legal Services Authority may nominate and authorise the members of its Central Authority to supervise, monitor or advise the Legal Services Institution for effective and successful implementation of these regulations.Form -INational Legal Services Authority(Free and Competent Legal Services) Regulations, -2010(see regulation-3)The Form of Application for Legal Services(this may be prepared in the regional language)Registration No. :
